Section 345(3) in Gauhati Municipal Corporation Act, 1971
(3)In any case in which the estimated cost of the reclamation has not been paid to the Commissioner, and the owner fails to carry out the work of reclamation within the period specified in the notice under sub-section (2), the Commissioner may recover from him the estimated cost of the work as stated in the notice issued under sub-section (1) or so much thereof as he may consider necessary to complete the work, and shall carry out and complete the work:Provided that in case of hardship the Commissioner may realise the amount in instalments after completion of the work.
